Master Circular- Priority Sector Lending - Credit Facilities to Minority Communities - RBI - Reserve Bank of India
Master Circular- Priority Sector Lending - Credit Facilities to Minority Communities
RBI/2010-11/76 July 1, 2010 All Indian Scheduled Commercial Banks Dear Sir, Master Circular- Priority Sector Lending - Credit Facilities to Minority Communities Reserve Bank of India has, periodically, issued instructions/directives to banks with regard to providing credit facilities to Minority Communities. To enable banks to have current instructions at one place, a Master Circular incorporating all the existing guidelines/instructions/directives has been prepared and is appended. We advise that this Master Circular has been updated and consolidates all the previous instructions issued by Reserve Bank from time to time, which are listed in the Annexure - IV. Please acknowledge receipt. Yours faithfully, (B.P. Vijayendra) INDEX
Priority Sector Lending Special Programmes 3. Creation of Special Cell and Designating an exclusive Officer 3.3 Government of India has forwarded a list of 121 minority concentration districts having at least 25% minority population, excluding those States /UTs where minorities are in majority (J & K, Punjab, Meghalaya, Mizoram, Nagaland and Lakshadweep). Accordingly, all scheduled commercial banks have been advised vide our letter RPCD.SP.BC.No.13/ 09.10.01/2007-08 dated July 16, 2007 to specially monitor the credit flow to minorities in these 121 districts as against 103 districts which were hitherto monitored, thereby ensuring that the minority communities receive a fair and equitable portion of the credit within the overall target of the priority sector (Updated list of Minority Concentration districts at Annexure II). The Secretary A copy of the relevant communication may also be furnished to Rural Planning and Credit Department, Reserve Bank of India, Central Office, Mumbai. 3.8 The Lead Banks in the identified districts having concentration of minority communities may involve the State Minority Commission / Finance Corporation in the extension work including creating awareness, identification of beneficiaries, preparation of viable projects, provision of backward and forward linkages such as supply of inputs/marketing, recovery etc.3.9 The Lead Banks in the identified districts may collaborate with DDMs of NABARD/ NGOs/ Voluntary Organizations in reaching the poor through Self Help Groups (SHGs). Lead Banks of the Minority Concentration Districts will have to exercise the pro-active role expected of them to ensure that the minority communities, particularly those who are poor and illiterate have access to bank credit for taking up productive activities. 4 Advances under DRI Scheme Banks may route loans under the DRI scheme through State Minority Finance/Development Corporation on the same terms and conditions as are applicable to loans routed through SC/ST Development Corporations, subject to the beneficiaries of the Corporations meeting the eligibility criteria and other terms and conditions prescribed under the scheme. Banks may ensure proper maintenance of the register to evolve timely sanction and disbursement of loan applications. 6. Training 8. National Minorities Development and Finance Corporation (NMDFC) 9. Prime Minister’s 15 Point Programme for the Welfare of Minorities Government of India has revised the “Prime Minister’s New 15-Point Programme for the Welfare of Minorities”. An important objective of the Programme is to ensure that an appropriate percentage of the priority sector lending is targeted for the minority communities and that the benefits of various government sponsored schemes reach the under-privileged, which includes the disadvantaged sections of the minority communities. The New Programme is to be implemented by the Central Ministries/Departments concerned through State Governments/Union Territories and envisages location of certain proportion of development projects in minority concentrated districts. Accordingly, all scheduled commercial banks have been advised vide circular ref.RPCD.SP.22/09.10.01/2006-07 dated September 1, 2006 to ensure that within the overall target for priority sector lending and the sub-target of 10 percent for the weaker sections, sufficient care is taken to ensure that minority communities also receive an equitable portion of the credit. Lead Banks have been advised to keep this requirement in view while preparing district credit plans. Statement showing Priority Sector Advances granted to the Members of the specified Minority Communities vis-à-vis Overall Priority Sector Advances for the Half Year ended (Vide paragraph 5.1) (No. of Accounts - Actuals) Bank Name _______________________________________ Bank Code __________ Part 'A' - For Identified Districts
Bank Name _______________________________________ Bank Code __________ Part 'B' - For all Districts in the Country
List of Minority Concentration Districts (Vide paragraph 3.3, 5.3 and 7.1)
List of additional 18 minority Concentrated Districts which are not included in the list of 103 Districts with substantial minority population circulated earlier
Statement showing Priority Sector Advances granted to the members of specified minority communities vis-à-vis overall Priority Sector Advances (in the Identified Districts) for the quarter ended………… (Vide paragraph 5.3) Name of the District .
Credit Flow to Minority Communities List of Circulars consolidated in the Master Circular
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